Section 138 in The Haryana Motor Vehicles Rules, 1993
138. Limit of seating capacity.
[Section 111(2)(a)]. - (1) Notwithstanding anything contained in these rules, no public service vehicle other than a motor cab, shall be registered for a number of passengers in excess of the number obtained by subtracting 118 kilograms from the difference in kilograms between the registered laden and unladen weight of the vehicle and dividing the resulting figures by 160 in case of a single decked vehicle and 130 in the case of double decked vehicle or for such number of passenger that when the vehicle is loaded in normal manner the axle weight of any axle will not exceed the registered axle weight for that axle.(2)In addition to the number of persons permitted to be carried in a public service vehicle, -(i)a child of not more than twelve years of age shall be reckoned as a half; and(ii)a child of not more than three years of age shall be reckoned.
